Section 49(1A) in Tamil Nadu District Municipalities Act, 1920
(1A)[ A person convicted of an offence punishable under the protection of Civil Rights Act, 1955 (Central Act XXVIII of 1955), shall be disqualified for election [xxx] [Sub-section (1) was inserted by Madras City Municipal Corporation and District Municipalities (Amendment) Act, 1968 (Tamil Nadu Act 10 of 1968)] as a councillor for a period of [six years] [Substituted by the Tamil Nadu District Municipalities (Amendment) Act, 1994 (Tamil Nadu Act 25 of 1994).] from the date of such conviction.]
